Section 23A in The Bihar Co-operative Societies Act, 1935
23A. [ Application of section 23 to non-members. [Inserted by Act 16 of 1948.]
- Any debt or outstanding demand due to a registered society, authorised under clause (a) of sub-section (1) of Section 16, from any non-member or estate of a deceased nonmember, shall be a first charge on the property of the non-member or belonging to the estate of the deceased non-member to the same extent and subject to the same claims, conditions and restrictions as a debt or outstanding demand due to a registered society from any member or the estate of a deceased member is, under Section 23, a first charge on the property of the member or belonging to the estate of the deceased member.] [Substituted by Act 10 of 2002.]
